P.SHYAM SUNDAR PRUSTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellant-Petitioner, namely, P.Shyam Sundar Prusty, who has been convicted for commission of offences under Ss. 302/120-B IPC read with Sec. 109 of the I.P.C. and sentenced to undergo imprisonment for life, has renewed his prayer for bail after it was earlier rejected on 4/10/2021.

(2.) The Petitioner was arrested on 27/6/2014 and since then he is inside custody. It is submitted that after his prayer for bail was rejected on 4/10/2021, he was released from jail on furlough extended from time to time for a total period of one year and nine months and has been again lodged in jail.

(3.) The prayer for bail of the Appellant-Petitioner is opposed as usual by learned Additional Government Advocate and learned counsel appearing for the Informant. It is submitted on their behalf that, this Appellant is having four other criminal cases against him and his release would put threat perception to the witnesses with apprehension of danger to the members of Informant's family.